Sudhakar vs Shankar
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Madras High Court

Sudhakar vs Shankar on 25 October, 2024

                                                                                S.A.No.1556 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 25.10.2024

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN

                                                S.A.No.1556 of 2011
                                               and M.P.No.1 of 2011


                     1. Sudhakar
                     2. Kaliamoorthy                                              ... Appellants
                                                        -vs-

                     1. Shankar
                     2. Ravi
                     3. Arumugam                                               ... Respondents



                     PRAYER: Second Appeal is filed under Section 100 of CPC, pleased to set

                     aside the judgment and decree dated 22.07.2011 made in A.S.No.15 of 2011

                     on the file of the Principal Sub Court, Mayiladuthurai reversing the

                     Judgment and Decree of the Principal District Munsif Court, Mayiladuthurai

                     dated 29.11.2010 in O.S.No.197 of 2010 by allowing this second appeal.




                     1/4


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                                                                                       S.A.No.1556 of 2011

                                  For Appellants      : Mr.B.Jawahar

                                  For Respondents     : Mr.Hariharan for Mr.A.Muthukumar

                                                          **********

                                                          JUDGMENT

Learned counsel for both sides are present. It is represented by the

learned counsel for the appellant, this Second Appeal has been settled

amicably between the parties. To that effect the memo has been filed and he

has also made an endorsement.

2. In view of the said endorsement, S.A.No.1556 of 2011 is dismissed

as withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

25.10.2024 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No

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To

1.The Principal Sub Court, Mayiladuthurai.

2.The Principal District Munsif Court, Mayiladuthurai.

M.JOTHIRAMAN,J

https://www.mhc.tn.gov.in/judis

rna

25.10.2024

https://www.mhc.tn.gov.in/judis